Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 7 docs - [View All]
State And Anr. vs Shantilal R. Desai on 24 February, 1958
Ashok Kumar Raswant vs Cbi on 6 February, 2009
Ashok Kumar Raswant vs Cbi on 6 February, 2009
Global Energy Limited vs Central Electricity Regulatory ... on 7 June, 2007
Hubli Electricity Co., Ltd. vs Province Of Bombay on 1 October, 1946

Loading...
User Queries
[Section 13] [Complete Act]
Central Government Act
Section 13(2) in The Indian Electricity Act, 1910
(2) Where the licensee makes default in complying with any of these provisions, he shall make full compensation for any loss or damage incurred by reason thereof, and, where any difference or dispute arises as to the amount of such compensation, the matter shall be determined by arbitration.